Gireesh Babu V vs The Secretary, Regional Transport ...
2024 Latest Caselaw 11768 Ker

Kerala High Court

Gireesh Babu V vs The Secretary, Regional Transport ... on 30 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                      WP(C) NO. 16634 OF 2024
PETITIONER:

         GIREESH BABU V,
         AGED 48 YEARS
         S/O CHANDRAN, VAZHAPPARAMBIL HOUSE,
         CHEMBANKOLLI,UPPADA P.O,
         MALAPPURAM, PIN - 679334
         BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

         THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
         MALAPPURAM, CIVIL STATION RD, UP HILL,
         MALAPPURAM, PIN - 676505

OTHER PRESENT:

         SMT. DEEPA NARAYANAN -SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.04.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16634 OF 2024

                                  - : 2 :-




                          JUDGMENT

The petitioner was granted regular permit to operate

service on the route Chembankolli-Nambooripotty by the

Regional Transport Authority Malappuram in the meeting held

on 18.12.2023. The permit was granted subject to the settlement

of timings. According to the petitioner, even though timing

conference was convened on 05.03.2024, it was adjourned

without settling the time. The petitioner submitted Ext.P2

representation modifying and rectifying the time schedule for the

feasible settlement of timings.

2. The limited prayer of the petitioner is to give a

direction to the respondent to consider Ext.P2 representation

and settle the timings.

Having heard the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of

with a direction to the respondent to settle the timings, taking WP(C) NO. 16634 OF 2024

- : 3 :-

into consideration Ext.P2 representation, as expeditiously as

possible, within a period of two months from the date of receipt

of a copy of this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS WP(C) NO. 16634 OF 2024

- : 4 :-

APPENDIX OF WP(C) 16634/2024

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE REGIONAL TRANSPORT AUTHORITY MALAPPURAM DATED 18.12.2023 EXHIBIT P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 06.04.2024 FOR THE CONSIDERATION OF THE RESPONDENT IN THE PROCESS OF SETTLEMENT OF TIMINGS